ROSHANI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner was Sarpanch of Gram Panchayat Dhaba Jhalar, Panchayat Samiti -Suratgarh, District Sri Ganganagar from the year January 2005 to 2010. An enquiry was initiated by the State Government against the petitioner in relation to construction works done in the Gram Panchayat Dhaba Jhalar, Panchayat Samiti -Suratgarh for the period when the petitioner was Sarpanch. The State Government vide order dt. 21.06.2011 has passed an order and has recorded finding against the petitioner while exercising powers under Sec. 38(1)(b) of Rajasthan Panchayati Raj Act, 1994 (hereinafter referred to as "the Act of 1994" for short). The petitioner has challenged the order dt. 21.06.2011 on various grounds in this writ petition.

(2.) A reply to the writ petition has been filed on behalf of the respondents and it is contended that in the facts and circumstances of the case, there is no illegality in passing the order dt. 21.06.2011.

(3.) LEARNED counsel for the respondents argued that the charges levelled against the petitioner are serious and, therefore, this Court should not interfere and the writ petition is liable to be dismissed.